Section 3 in The West Bengal Vaccination Act, 1973
3. Duties of parents or guardians regarding vaccination of children.
(1)The guardian of an unprotected child below six months of age shall have such child vaccinated before the child reaches that age at a vaccination centre within the prescribed hours or by a vaccinator.(2)The guardian of an unprotected child, who is above six months of age and is a resident in the State of West Bengal, shall, within one month after this Act comes into force, get the child vaccinated.(3)The guardian of a child who has been brought within the State of West Bengal without a certificate of successful vaccination or re-vaccination performed within a period of three years prior to the date of entry shall, within seven days from the date of such entry, get the child vaccinated or re-vaccinated, as the case may be.
